Supreme Court - Daily Orders
State Of Odisha vs Mala Roy . on 16 July, 2019
Bench: Ranjan Gogoi, Deepak Gupta, Aniruddha Bose
1
ITEM NO.3 COURT NO.1 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).20708/2016
(Arising out of impugned final judgment and order dated 14-01-2015
in WP No.22559/2013 passed by the High Court Of Orissa At Cuttack)
STATE OF ODISHA & ORS. Petitioner(s)
VERSUS
MALA ROY & ORS. Respondent(s)
(With appln.(s) for appropriate orders/directions and permission to
file addl. documents/facts/annexures)
Date : 16-07-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Som Raj Choudhury,AOR
For Respondent(s) Mr. Ajit Kumar Sinha,Sr.Adv.
Mr. Rajan Kumar Chourasia,Adv.
Mr. Sarad Singhania,Adv.
Mr. Gurmeet Singh Makker,AOR
Mr. Shyam Divan,Sr.Adv.
Mr. Devdatta Kamat,Sr.Adv.
Mr. Tejas Karia,Adv.
Mr. Ravjyot Ghuman,adv.
Ms. Amee Rana,Adv.
Mr. S.S. Shroff,AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we Signature Not Verifieddispose of I.A.No.56934/2019 by permitting the applicants to sell the total stock of iron-ore totalling 8,67,663.275 MT Digitally signed by SARITA PUROHIT Date: 2019.07.17 15:12:32 IST Reason: at Jalahuri Mines, Village Jalahuri, Banspani in Kenjhar District, Odisha, under supervision of the State Authorities. The State may designate appropriate authorities 2 to supervise the conduct of the aforesaid sale. The proceeds of the sale shall be kept in deposit with the State to abide by such other order as may be passed. The sale proceeds be completed within eight weeks.
I.A.No.56934/2019 is disposed of accordingly. Order dated 4.7.2019 so far as no coercive steps are concerned, shall continue until further orders.
(Anand Prakash) (Sarita Purohit)
Branch Officer AR-cum-PS